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Judgment
11 paragraphs · 195 wordsHari Pal Verma, J
The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.
Prayer in the present petition filed under Section 438 of the Code of Criminal Procedure, 1973 is for grant of anticipatory bail to the petitioner in case
FIR No.162 dated 16.06.2020 under Sections 324, 323, 326 (added Later), 148, 149 IPC registered at Police Station Sardulgarh, District Mansa.
Learned counsel for the petitioners states that pursuant to the order dated 06.10.2020 passed by this Court, the petitioner has joined the investigation.
Learned State counsel, on instructions from ASI Jugraj Singh, does not dispute the aforesaid fact and states that the custodial interrogation of the
petitioner is no more required at this stage. Heard learned counsel for the parties.
Since the petitioner has joined the investigation and his custodial interrogation is no more required, present petition is allowed and the interim bail
granted to the petitioner vide order dated 06.10.2020 is made absolute.
However, if required, the petitioner shall continue to join investigation as and when required to do so and shall abide by the terms and conditions, as
laid down under Section 438 (2) Cr.P.C.